DR. ALKA KRISHNARAO CHOUGALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms. Vaishali K. Jagdale, learned counsel appearing for the Petitioner. Also heard Ms. R. A. Salunkhe, learned AGP appearing for the Respondent No.1/State.

(2.) Rule. Rule made returnable forthwith with the consent of both the parties.

(3.) The Writ Petitioner herein, namely, Alka Krishnarao Chougale, as Applicant, had instituted Original Application (OA) No.919 of 2025 before the Maharashtra Administrative Tribunal (MAT), Mumbai Bench, assailing the decision of the Respondent No.3 i.e. Director of Institute of Science, retiring the Petitioner from service on attaining the age of 60 years. According to the Petitioner/Original Applicant, she was entitled to remain in service till the completion of the age of 62 years. However, by issuing the order dtd. 28/8/2025, she has been sent on retirement on attaining the age of 60 years. By the judgment and order dtd. 28/8/2025 passed in OA No.919 of 2025, the learned Tribunal had rejected the Original Application praying for a declaration that she should retire from service after completion of 62 years of age. Aggrieved thereby, the present Writ Petition has been filed. The facts and circumstances, giving rise to filing of this Writ Petition, in a nutshell, are as hereunder.